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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3) in First Statutes of the Rai University

(3)The President may, under exigencies, obtain the consent of the Board of Management by circulating appropriate resolution among its members and any resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Board of Management.